SURESH CHANDRA SRIVASTAVA Vs. S.D.O.

JUDGEMENT

(1.) Heard Sri Bajinder Singh, Advocate, holding brief of Sri Vinod Kumar, learned counsel for the petitioners, learned standing counsel for respondent Nos. 1 and 2 and Sri Shashi Nandan, learned Senior Counsel assisted by Sri K.P. Tiwari, learned counsel for private respondents.

(2.) The case was heard on 3/7/2019 and the Court has passed the following order:

(3.) Pursuant to order of this Court dtd. 03/7/2019, compliance affidavit dtd. 25/7/2019 has been filed by respondent No. 2 and it is stated in para 12 of the said affidavit that against the order dtd. 20/7/1996, passed by Sub-Divisional Officer, Jhansi, an Orginal Suit No. 319 of 2010 has been filed before Additional Civil Judge(J.D.), Court No. 11, Jhansi and vide order dtd. 10/4/2015, the said suit was allowed declaring the order dtd. 20/7/1996 as null and void. Against the order dtd. 10/4/2015, Civil Appeal No. 31 of 2015 has been filed by the petitioner-defendant which has also been dismissed by the appellate court, i.e. Additional District Judge, Jhansi vide order dtd. 8/4/2021.